Section 5 in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
5. Enhanced punishment on subsequent conviction.—
Whoever, having already been convicted of an offence under this Chapter is convicted for the second offence or any offence subsequent to the second offence, shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to the punishment provided for that offence.
